High Courts02 Jan 2018
B.C.RAVINDRA Vs THE MANAGING DIRECTOR & ANR
Karnataka High Court · (2018) 01 KAR CK 0056
Constitution of India, Article 162 - Extent of executive power of State
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 206 of 2,399
High Courts02 Jan 2018
Mahadevaiah @ Mahadeva Vs The Tahsildar & Ors.
Karnataka High Court · (2018) 01 KAR CK 0039
High Courts26 Dec 2017
REHMAN ROSHAN BAIG Vs UNION OF INDIA & ANR.
Karnataka High Court · (2017) 12 KAR CK 0066
Code of Criminal Procedure, 1973, Section 200, Section 156(3) - Examination of complainant - Police officers power to Investigate cognizable caseIndian Penal Code, 1860
High Courts21 Dec 2017
SMT. BHAVYA H. S. Vs THE STATE OF KARNATAKA & ORS.
Karnataka High Court · (2017) 12 KAR CK 0065
High Courts21 Dec 2017
SYED JAVEED @ KALA JAVEED Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 12 KAR CK 0064
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
High Courts21 Dec 2017
RAJESH Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 12 KAR CK 0063
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 420, S
High Courts21 Dec 2017
TURAI NAIK Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 12 KAR CK 0062
Indian Penal Code, 1860, Section 395 - Punishment for dacoity
High Courts19 Dec 2017Disposed
SRI.P.PRABHAKAR REDDY S/O LATE P.PAPA REDDY Vs STATE OF KARNATAKA
Karnataka High Court · (2017) 12 KAR CK 0061
Indian Penal Code, 1860, Section 34, Section 506, Section 353, Section 448, Section 504 - Acts done by several persons in furthera
High Courts19 Dec 2017
PIDDAPPA S/O SANNAPPA, Vs STATE OF KARNATAKA BY YESHWANTHPURA POLICE STATION
Karnataka High Court · (2017) 12 KAR CK 0060
Indian Penal Code, 1860, Section 420, Section 409 - Cheating and dishonestly inducing delivery of property - Criminal breach of trust by public servant, or by banker, merchant of agent
High Courts19 Dec 2017
SRI CHANGALARAYAPPA, S/O G.KRISHNAPPA, Vs MR.VENUGOPALA REDDY.H.N.
Karnataka High Court · (2017) 12 KAR CK 0059
High Courts15 Dec 2017
Mphasis UK Limited Vs The Assistant Commissioner of Income Tax
Karnataka High Court · (2017) 12 KAR CK 0058
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts15 Dec 2017
Mphasis (Shanghai) Software and Services Co. Ltd. Vs The Assistant Commissioner of Income Tax
Karnataka High Court · (2017) 12 KAR CK 0057
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts15 Dec 2017Dismissed
ANAND N. TIGER S/O NAGENDRAPPA TIGER Vs THE STATE OF KARNATAKA
Karnataka High Court · (2017) 12 KAR CK 0056
High Courts15 Dec 2017
Mphasis Consulting Ltd., Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2017) 12 KAR CK 0055
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts15 Dec 2017Disposed
MR. SUNIL KUMAR .K Vs THE COMMISSIONER BANGALORE CITY CORPORATION
Karnataka High Court · (2017) 12 KAR CK 0054
High Courts15 Dec 2017Disposed
M.S. PRABHAKAR Vs KARNATAKA POWER TRANSMISSION CORPORATION LIMITED
Karnataka High Court · (2017) 12 KAR CK 0053
Karnataka Determination of Seniority of the Government Servants Promoted on the Basis of Reservation (to the posts in the Civil Services of the State), Act, 2002, Section 3, Section 4
High Courts15 Dec 2017
Mphasis Deutschland GMBH Vs The Assistant Commissioner of Income Tax
Karnataka High Court · (2017) 12 KAR CK 0052
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts14 Dec 2017
Shri. Basappa Balappa Jogali, Vs The State of Karnataka
Karnataka High Court · (2017) 12 KAR CK 0051
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts14 Dec 2017
SHETTEPPA DEVANAND Vs THE STATE OF KARNATAKA,
Karnataka High Court · (2017) 12 KAR CK 0050
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 302, Section